(1.) HEARD counsels for the parties.
(2.) THE counter affidavit has been filed on behalf of respondent No. 1 as well as the State and the Advocate General appears on their behalf.
(3.) THIS writ application is accordingly allowed. There shall be no order as to costs.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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